Ratheesh vs State Of Kerala
2024 Latest Caselaw 11825 Ker

Kerala High Court

Ratheesh vs State Of Kerala on 30 April, 2024

Crl.Rev.Pet No.477/2024                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE G.GIRISH
               Tuesday, the 30th day of April 2024 / 10th Vaisakha, 1946
                  CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 477 OF 2024
          CRA 153/2020 OF ADDITIONAL SESSIONS COURT - II, THIRUVANANTHAPURAM

      CC 2998/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT (TEMPORARY COURT),
                                   NEYYATTINKARA

   APPLICANT / REVISION PETITIONER:

           RATHEESH, AGED 40 YEARS, S/O JOHNSON, MELECHARUVIL VEEDU,
           PANADARAVILIKAM, PACHALLOOR, THIRUVALLAM VILLAGE, THIRUVANANTHAPURAM
           - 695310

   RESPONDENT / COMPLAINANT:

           STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031

         Application praying that in the circumstances stated therein, the
   High Court be pleased to suspend the sentence in against the judgment of
   conviction and sentence in C.C. No. 2998/2016 of Judicial First-Class
   Magistrate (Temp.) Neyyattinkara registered for offences punishable under
   Sections 341, 354, of IPC and to release the Applicant/Appelant/Accused on
   bail.

        This Application coming on for orders upon perusing the application,
   and upon hearing the arguments of M/S. RAJITHA V.K, P.ANOOP (MULAVANA),
   Advocates for the petitioners, and of the PUBLIC PROSECUTOR for the
   respondent, the Court passed the following:

                                            ORDER

Heard the learned counsel for the petitioner and the learned Public Prosecutor.

The sentence imposed as against the petitioner, which has been modified in Crl.A. 153/2020, shall stand suspended subject to execution of a bond for Rs. 50,000/- (Rupees Fifty Thousand only) by the appelant with two solvent sureties each for the likesum, and on deposit of the fine amount before the trial court within a period of 30 days from today.

Sd/-

G.GIRISH, JUDGE

30-04-2024 /True Copy/ Assistant Registrar